Sri G R Shet vs Sri K Jagannath
2022 Latest Caselaw 11559 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 23RD DAY OF JANUARY, 2015

                         BEFORE

       THE HON'BLE MR. JUSTICE ANAND BYRAREDDY


         REGULAR FIRST APPEAL NO. 1711 OF 2013


BETWEEN

SRI. G. R. SHET,
S/O LATE K.R. K. SHET,
AGED ABOUT 72 YEARS,
PROP. M/S SHET & CO.,
K.S. RAO ROAD,
MANGALORE - 575 004.
                                           .. APPELLANT
(BY SRI. S. VISHWAJITH SHETTY, ADVOCATE)


AND

1.      SRI. K. JAGANNATH,
        S/O LATE NARAYANA PRABHU,
        MAJOR,
        MADHURA POLYMARS PVT. LTD.,
        BAIKAMPADY, MANGALORE - 575 010.
        (LEGAL REPRESENTATIVE OF
        RESPONDENT NO.4)

2.      SRI. K. KAMALAKSHA PRABHU,
        S/O LATE NARAYANA PRABHU,
        MAJOR,
        MANJUNATHA TYRE SERVICE,
        BALMATTA ROAD,
        MANGALORE 575 010
 RFA No.1711/13               2
-----------------------
        (DEAD REP. BY HIS LRS
        RESPONDENT NO.3)

3.    SMT. MAMATHA K. PRABHU,
      W/O LATE K. KAMALAKSHA PRABHU,
      MAJOR,
      R/AT DOOR NO.25/9.472/1
      KADRI ROAD, MANGALORE - 575 003.

4.    MRS. LEELA PRABHU,
      W/O LATE K. NARAYANA PRABHU,
      AGED ABOUT 86 YEARS,
      R/AT DOOR NO.25/9.472/1
      KADRI ROAD, MANGALORE - 575 003
      (DEAD)
      (REP. BY HIS LEGAL REP.
      RESPONDENT NO.1)
                                    ... RESPONDENTS



      This Regular First Appeal filed U/SEC.96 of CPC,

against the Judgment and Decree dated 24.07.2013 passed

in O.S. No.127/2004 on the file of the II ADDL. SR. CIVIL

JUDGE, MANGALORE, D.K., partly decreeing the suit for

recovery of money.


      This Regular First Appeal is coming on for orders this
day, the Court made the following:
 RFA No.1711/13                  3
-----------------------
                                ORDER

Inspite of time having been granted, there is non-

compliance.

One week's time is granted finally. In the event there is

non-compliance, the appeal shall stand dismissed, without

further orders of this Court.

Sd/-

JUDGE

NOTE: Vide Court Order dt.23.01.2015, Office objections

are not complied with. Hence Appeal stands dismissed.

T By: DS
R By: VS                                         COPY
C By: JS

                                               Sd/-
                                       ASSISTANT REGISTRAR